B T KUMAR @ B T ARASAKUMAR PRESIDENT Vs. DISTRICT MAGISTRATE AND DISTRICT COLLECTOR, SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This writ petition is filed against the order passed by the District Magistrate cum District Collector, Ramanathapuram dated 13.09.2008, wherein and by which under the strength of promulgation of the order under Section 144 of Cr.P.C, the District Magistrate cum District Collector had prohibited the entry of the petitioner into the Ramanathapuram District on or after 13.09.2008.

(2.) Notice was ordered in this matter to the learned Government Advocate and it was directed to be posted on 22.09.2008.

(3.) Today, when the matter is called, the District Magistrate cum District Collector, has filed a detailed counter affidavit, dated 19.09.2008, justifying the promulgation of the order under Section 144 of Cr.P.C against the petitioner. A typed set of papers containing the reports received against the petitioner is filed and the conclusion reached by the first respondent in promulgating the order under Section 144 have also been set out.